KAPTAN SINGH Vs. STATE OF HARYANA

JUDGEMENT

(1.) The petitioner seeks issuance of directions to the official respondents to protect his life and liberty as well as of other members of his family as they apprehend threat to the same at the hands of respondents No.6 to 11.

(2.) Learned counsel for the petitioner submitted that the petitioner had highlighted the corruption by police on various occasions and had lodged various complaints and FIRs against police officials and also against Sarpanch of the village, who is also conniving with the police, and on account of which the police is against him and is trying to cause harm to the petitioner as well as to other members of his family and has been issuing threats to them.

(3.) Notice of motion.